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“bogus purchases”

DisallowancesSection 69CSection 69C9,532 judgments

The decision most relied on for bogus purchases is CIT v. Simit P. Sheth (356 ITR 451), cited in 1,465 judgments on BharatTax.

Leading authorities on bogus purchases

CIT v. Simit P. Sheth
356 ITR 451 · 2013 · High Court
1,465
citing judgments

Additions for alleged bogus purchases should be restricted to the profit element, not the entire turnover. The profit element is often estimated at 12.5% of the purported bogus purchases.

CIT v. Bholanath Poly Fab. Pvt. Ltd.
355 ITR 290 · 2013 · High Court
712
citing judgments

If an assessee makes purchases from bogus parties, but the underlying goods are genuinely acquired and sold, only the profit margin embedded in such purchases, and not the entire value of the bogus purchases, should be added to the assessee's income.

Sanjay Oilcake Industries v. CIT
316 ITR 274 · 2009 · High Court
460
citing judgments

In cases of alleged bogus or unverifiable purchases, rather than disallowing the entire purchase value, a reasonable profit element or a proportionate percentage of the purchases should be added back to the assessee's income.

Vijay Proteins Ltd. v. Asst. CIT
58 ITD 428 · 1996 · ITAT
430
citing judgments

Where purchases are found to be non-genuine or fictitious, a reasonable disallowance of 25% of such purchases or the peak credit, whichever is higher, can be made. This is applied to address unexplained expenditure under Section 69C when actual goods are likely procured from the grey market.

CIT v. Odeon Builders Pvt. ltd.
418 ITR 315 · 2019 · Supreme Court
408
citing judgments

Income tax additions cannot be sustained merely on the basis of uncorroborated statements or allegations. The Revenue must bring on record sufficient material and allow the assessee to produce evidence to prove such additions.

CIT v. Nikunj Exim Enterprises Pvt. Ltd.
372 ITR 619 · 2015 · High Court
391
citing judgments

Transactions defying human probability cannot be applied to isolated purchases if sales are accepted as genuine, and purchases cannot be disallowed without considering the entire transaction and documentary evidence. Failure to produce parties in an assessment proceeding may not be fatal to the assessee.

Nikunj Eximp Enterprises v. CIT
216 Taxmann 171 · 2013 · High Court
325
citing judgments

Purchases may be treated as genuine even if the purchase parties are untraceable or not available for verification, as long as there is no specific evidence from the parties themselves denying the transactions or proving them to be bogus.

CIT v. Shyam R. Pawar
54 Taxmann.com 108 · 2015 · High Court
279
citing judgments

Transactions involving the purchase and sale of shares cannot be considered bogus where the assessee provides documentary evidence, unless the revenue brings substantial evidence on record to reject such proof. This principle is consistently applied in cases concerning claims of bogus long-term capital gains arising from penny stock transactions.

Judgments citing bogus purchases

ITO 14(3)(4), Mumbai vs. Simla Steels P.Ltd, Mumbai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed

ITA 4869/MUM/2015[2009-10]Status: DisposedITAT Mumbai19 Jan 2018AY 2009-10

Bench: Hon’Ble Shri Joginder Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. Nos.4677-4678/Mum/2015 (िनधा"रण िनधा"रण वष" वष" / / / / Assessment Years: 2009-10 & 2010-11) िनधा"रण िनधा"रण वष" वष" Simla Steel Private Limited Ito-14 (3)(4) बनाम/ Shop No.2, Gaffoor Khan Estate [Erstwhile Ito 10(1)(4)] Aayakar Bhavan Lbs Marg, Kurla, Andheri(E) Vs. M.K. Road, Mumbai-400 020 Mumbai-400 021 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaics 9256 K (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. Nos.4869-4870/Mum/2015 (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / / / / Assessment Years: 2009-10 & 2010-11) वष" Ito-14 (3)(4) Simla Steel Private Limited बनाम/ [Erstwhile Ito 10(1)(4)] Shop No.2, Gaffor Khan Estate 455, 4Th Floor, Aayakar Bhavan Lbs Marg, Kurla, Andheri(E) Vs. M.K. Road, Mumbai-400 020 Mumbai-400 021 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaics 9256 K (अपीलाथ"/Appellant) (""थ" / Respondent) : Assessee By : Shri Anil Thakkar- Ld. Ar Revenue By : Shri D.G. Pansari-Ld. Dr सुनवाई की तारीख/ : 23/10/2018 Date Of Hearing घोषणा की तारीख / : 16/11/2018 Date Of Pronouncement आदेश आदेश / O R D E R आदेश आदेश Per Bench

For Appellant: Shri Anil Thakkar- Ld. ARFor Respondent: Shri D.G. Pansari-Ld. DR
Section 133(6)Section 143(1)Section 143(3)Section 147Section 148Section 69C

before this bench. As evident from respective grounds of appeal, the sole issue involved under the appeal is estimated additions on account of alleged bogus purchases. 2. First, we take up cross appeals for AY 2009-10 ITA Nos. 4869/Mum/2015 & 4677/Mum/2015 which contest the order of Ld. Commissioner of Income ... Appeals)-22 [CIT(A)], Mumbai, Appeal No.CIT(A)-22/IT/94/2014-15 dated 15/06/2015 qua additions on account of certain alleged bogus purchases. During impugned AY, the assessee Simla Steel Private Limited Assessment Years-2009-10 & 2010-11 being resident corporate entity was engaged as dealer of iron & steel items. The assessment

Simla Steel P.Ltd, Mumbai vs. ITO 14(3)(4), Mumbai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed

ITA 4677/MUM/2015[2009-10]Status: DisposedITAT Mumbai19 Jan 2018AY 2009-10

Bench: Hon’Ble Shri Joginder Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. Nos.4677-4678/Mum/2015 (िनधा"रण िनधा"रण वष" वष" / / / / Assessment Years: 2009-10 & 2010-11) िनधा"रण िनधा"रण वष" वष" Simla Steel Private Limited Ito-14 (3)(4) बनाम/ Shop No.2, Gaffoor Khan Estate [Erstwhile Ito 10(1)(4)] Aayakar Bhavan Lbs Marg, Kurla, Andheri(E) Vs. M.K. Road, Mumbai-400 020 Mumbai-400 021 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaics 9256 K (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. Nos.4869-4870/Mum/2015 (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / / / / Assessment Years: 2009-10 & 2010-11) वष" Ito-14 (3)(4) Simla Steel Private Limited बनाम/ [Erstwhile Ito 10(1)(4)] Shop No.2, Gaffor Khan Estate 455, 4Th Floor, Aayakar Bhavan Lbs Marg, Kurla, Andheri(E) Vs. M.K. Road, Mumbai-400 020 Mumbai-400 021 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaics 9256 K (अपीलाथ"/Appellant) (""थ" / Respondent) : Assessee By : Shri Anil Thakkar- Ld. Ar Revenue By : Shri D.G. Pansari-Ld. Dr सुनवाई की तारीख/ : 23/10/2018 Date Of Hearing घोषणा की तारीख / : 16/11/2018 Date Of Pronouncement आदेश आदेश / O R D E R आदेश आदेश Per Bench

For Appellant: Shri Anil Thakkar- Ld. ARFor Respondent: Shri D.G. Pansari-Ld. DR
Section 133(6)Section 143(1)Section 143(3)Section 147Section 148Section 69C

before this bench. As evident from respective grounds of appeal, the sole issue involved under the appeal is estimated additions on account of alleged bogus purchases. 2. First, we take up cross appeals for AY 2009-10 ITA Nos. 4869/Mum/2015 & 4677/Mum/2015 which contest the order of Ld. Commissioner of Income ... Appeals)-22 [CIT(A)], Mumbai, Appeal No.CIT(A)-22/IT/94/2014-15 dated 15/06/2015 qua additions on account of certain alleged bogus purchases. During impugned AY, the assessee Simla Steel Private Limited Assessment Years-2009-10 & 2010-11 being resident corporate entity was engaged as dealer of iron & steel items. The assessment

Assistant Commissioner of Income-Tax vs. Mahalaxmi Infraprojects Ltd., Kolhapur

In the result, all the appeals of Revenue are dismissed

ITA 147/PUN/2016[2012-13]Status: DisposedITAT Pune17 Jan 2018AY 2012-13

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.142 To 145/Pun/2016 यििाारण वषा / Assessment Years : 2007-08 To 2010-11 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Circle-1, Kolhapur …. Vs. Mahalaxmi Infraprojects Ltd., 223/3, S-1, B, Malati Towers, E Ward, Tarabai Park, …. प्रत्यथी / Respondent Kolhapur Pan: Aadcm2170P आयकर अपीऱ सं. / Ita Nos.146 & 147/Pun/2016 यििाारण वषा / Assessment Years : 2011-12 & 2012-13 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Circle-1, Kolhapur …. Vs. Mahalaxmi Infraprojects Ltd., 223/3, S-1, B, Malati Towers, E Ward, Tarabai Park, …. प्रत्यथी / Respondent Kolhapur Pan: Aadcm2170P

For Appellant: Shri Rajeev Kumar, CITFor Respondent: S/Shri Nikhil Pathak and N.T. Jadhav
Section 133ASection 143(3)Section 153ASection 154Section 80I

assessment proceedings were reopened from assessment year 2006-07, the documents which were found and seized during the course of Survey had revealed bogus purchases, which were accepted by the assessee. However, the assessee claimed deduction under section 80IA(4) of the Act on such enhanced income. Our attention ... Survey proceedings and 147 assessment proceedings. He further pointed out that two additions were made by the Assessing Officer on account of bogus purchases i.e. Rs.48,78,977/- being purchases made from M/s. Manvir Metal Pvt. Ltd., which has been held by the CIT(A) not bogus purchases

Assistant Commissioner of Income-Tax vs. Mahalaxmi Infraprojects Ltd., Kolhapur

In the result, all the appeals of Revenue are dismissed

ITA 146/PUN/2016[2011-12]Status: DisposedITAT Pune17 Jan 2018AY 2011-12

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.142 To 145/Pun/2016 यििाारण वषा / Assessment Years : 2007-08 To 2010-11 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Circle-1, Kolhapur …. Vs. Mahalaxmi Infraprojects Ltd., 223/3, S-1, B, Malati Towers, E Ward, Tarabai Park, …. प्रत्यथी / Respondent Kolhapur Pan: Aadcm2170P आयकर अपीऱ सं. / Ita Nos.146 & 147/Pun/2016 यििाारण वषा / Assessment Years : 2011-12 & 2012-13 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Circle-1, Kolhapur …. Vs. Mahalaxmi Infraprojects Ltd., 223/3, S-1, B, Malati Towers, E Ward, Tarabai Park, …. प्रत्यथी / Respondent Kolhapur Pan: Aadcm2170P

For Appellant: Shri Rajeev Kumar, CITFor Respondent: S/Shri Nikhil Pathak and N.T. Jadhav
Section 133ASection 143(3)Section 153ASection 154Section 80I

assessment proceedings were reopened from assessment year 2006-07, the documents which were found and seized during the course of Survey had revealed bogus purchases, which were accepted by the assessee. However, the assessee claimed deduction under section 80IA(4) of the Act on such enhanced income. Our attention ... Survey proceedings and 147 assessment proceedings. He further pointed out that two additions were made by the Assessing Officer on account of bogus purchases i.e. Rs.48,78,977/- being purchases made from M/s. Manvir Metal Pvt. Ltd., which has been held by the CIT(A) not bogus purchases

Assistant Commissioner of Income-Tax vs. Mahalaxmi Infraprojects Ltd., Kolhapur

In the result, all the appeals of Revenue are dismissed

ITA 145/PUN/2016[2010-11]Status: DisposedITAT Pune17 Jan 2018AY 2010-11

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.142 To 145/Pun/2016 यििाारण वषा / Assessment Years : 2007-08 To 2010-11 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Circle-1, Kolhapur …. Vs. Mahalaxmi Infraprojects Ltd., 223/3, S-1, B, Malati Towers, E Ward, Tarabai Park, …. प्रत्यथी / Respondent Kolhapur Pan: Aadcm2170P आयकर अपीऱ सं. / Ita Nos.146 & 147/Pun/2016 यििाारण वषा / Assessment Years : 2011-12 & 2012-13 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Circle-1, Kolhapur …. Vs. Mahalaxmi Infraprojects Ltd., 223/3, S-1, B, Malati Towers, E Ward, Tarabai Park, …. प्रत्यथी / Respondent Kolhapur Pan: Aadcm2170P

For Appellant: Shri Rajeev Kumar, CITFor Respondent: S/Shri Nikhil Pathak and N.T. Jadhav
Section 133ASection 143(3)Section 153ASection 154Section 80I

assessment proceedings were reopened from assessment year 2006-07, the documents which were found and seized during the course of Survey had revealed bogus purchases, which were accepted by the assessee. However, the assessee claimed deduction under section 80IA(4) of the Act on such enhanced income. Our attention ... Survey proceedings and 147 assessment proceedings. He further pointed out that two additions were made by the Assessing Officer on account of bogus purchases i.e. Rs.48,78,977/- being purchases made from M/s. Manvir Metal Pvt. Ltd., which has been held by the CIT(A) not bogus purchases

Assistant Commissioner of Income-Tax vs. Mahalaxmi Infraprojects Ltd., Kolhapur

In the result, all the appeals of Revenue are dismissed

ITA 143/PUN/2016[2008-09]Status: DisposedITAT Pune17 Jan 2018AY 2008-09

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.142 To 145/Pun/2016 यििाारण वषा / Assessment Years : 2007-08 To 2010-11 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Circle-1, Kolhapur …. Vs. Mahalaxmi Infraprojects Ltd., 223/3, S-1, B, Malati Towers, E Ward, Tarabai Park, …. प्रत्यथी / Respondent Kolhapur Pan: Aadcm2170P आयकर अपीऱ सं. / Ita Nos.146 & 147/Pun/2016 यििाारण वषा / Assessment Years : 2011-12 & 2012-13 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Circle-1, Kolhapur …. Vs. Mahalaxmi Infraprojects Ltd., 223/3, S-1, B, Malati Towers, E Ward, Tarabai Park, …. प्रत्यथी / Respondent Kolhapur Pan: Aadcm2170P

For Appellant: Shri Rajeev Kumar, CITFor Respondent: S/Shri Nikhil Pathak and N.T. Jadhav
Section 133ASection 143(3)Section 153ASection 154Section 80I

assessment proceedings were reopened from assessment year 2006-07, the documents which were found and seized during the course of Survey had revealed bogus purchases, which were accepted by the assessee. However, the assessee claimed deduction under section 80IA(4) of the Act on such enhanced income. Our attention ... Survey proceedings and 147 assessment proceedings. He further pointed out that two additions were made by the Assessing Officer on account of bogus purchases i.e. Rs.48,78,977/- being purchases made from M/s. Manvir Metal Pvt. Ltd., which has been held by the CIT(A) not bogus purchases

ITO 4(1)(4), Mumbai vs. Enrich Rd Infraprojects P, . Ltd, Mumbai

Appeal stands partly allowed in terms of our above order

ITA 3190/MUM/2017[2010-11]Status: DisposedITAT Mumbai17 Jan 2018AY 2010-11

Bench: Shri D.T. Garasia, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.3190/Mum/2017 (िनधा"रण वष" / Assessment Year: 2010-11) Income Tax Officer 4(1)(4) Enrich Rd Infraprojects Private Ltd (Formerly Known As Rd.Electricals Private Ltd) 6Th Floor, R.No.637-A बनाम/ 30,Gopal Bhavan Aaykar Bhavan, M.K.Road Vs. 2Nd Floor, 199,Princess Street Mumbai- 400 020 Mumbai- 400 002 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aadcr-7020-F (अपीलाथ" /Appellant) (""थ" / Respondent) : Assessee By : Bhupendra Shah, Ld.Ar Revenue By : M.V. Rajguru, Ld. Dr सुनवाई की तारीख / : 28/11/2017 Date Of Hearing घोषणा की तारीख / : 17/01/2018 Date Of Pronouncement आदेश / O R D E R

For Appellant: Bhupendra Shah, Ld.ARFor Respondent: M.V. Rajguru, Ld. DR
Section 133(6)Section 142(1)Section 143(3)Section 144Section 145(3)

income computed, in ITA.No.3190/Mum/2017 Enrich RD Infraprojects Private Limited Assessment Year-2010-11 the above manner, worked out to Rs.75.36 Lacs after disallowing bogus purchase for Rs.37.45 Lac and trading division loss of Rs.15.15 Lacs. 2.6 The Ld. AO, in the alternative, observed that the assessee reflected very ... assessee that rejection of books of accounts and estimation of income @8% was not justified. 5. The alternative additions on account of bogus purchases and trading loss, as proposed by Ld. AO, was also deleted by Ld.CIT(A) after ITA.No.3190/Mum/2017 Enrich RD Infraprojects Private Limited Assessment Year